High Courts23 Nov 2001Allowed
Wadson Masiha Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2002) 2 MPHT 208 : (2002) 2 MPLJ 291
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 1,590 of 2,383
High Courts23 Nov 2001
Vikram Cement Vs Lalit Kumar Saxena
Madhya Pradesh High Court · (2002) 92 FLR 1184 : (2002) 4 LLJ 112
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts23 Nov 2001Dismissed
National Dairy Development Board and Another Vs Suraj Singh
Madhya Pradesh High Court · (2002) 5 MPHT 254 : (2002) 2 MPLJ 72
Arbitration Act, 1940 — Section 8(2)Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Nov 2001Dismissed
S.S.Udhawath Vs M.P. Human Rights Commission and Another
Madhya Pradesh High Court · (2002) 2 MPLJ 342
Penal Code, 1860 (IPC) — Section 148, 302, 307, 506Protection of Human Rights Act, 1993 — Section 16
High Courts22 Nov 2001Allowed
Maltibai Vs Subhashchandra and Others
Madhya Pradesh High Court · (2002) 1 MPHT 176 : (2002) 1 MPLJ 508
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 64, 65
High Courts22 Nov 2001Allowed
Bedilal Rajak and Others Vs State of M.P.
Madhya Pradesh High Court · (2002) 2 MPHT 338 : (2002) 1 MPJR 568 : (2002) 2 MPLJ 496
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts21 Nov 2001Dismissed
Suruchibaidhoba Vs State of M.P. and Others
Madhya Pradesh High Court · (2001) 11 MP CK 0083
High Courts21 Nov 2001Dismissed
Gopal Shrivastava Vs State of M.P.
Madhya Pradesh High Court · (2003) 1 MPJR 300
Penal Code, 1860 (IPC) — Section 34, 376, 506
High Courts21 Nov 2001Allowed
Grasim Industries Limited Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2002) 128 STC 604
Constitution of India, 1950 — Article 226, 227
High Courts21 Nov 2001Dismissed
Madhya Pradesh Cement Manufacturers' Association Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2002 MP 62 : (2002) 1 MPHT 84 : (2002) 2 MPLJ 195
Constitution of India, 1950 — Article 14, 19, 19(1), 213, 254Electricity (Supply) Act, 1948 — Section 18, 18Madhya Pradesh Electricity Duty Act, 1949 — Section 2, 3, 3(1), 3(2), 3(3)
High Courts21 Nov 2001Allowed
P.R. Enterprises Vs M.P.E.B. and Another
Madhya Pradesh High Court · (2002) 2 MPHT 109 : (2002) 1 MPLJ 495
Constitution of India, 1950 — Article 12, 226, 227
High Courts21 Nov 2001Dismissed
Panam Packers (P) Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2002) 128 STC 517
Madhya Pradesh General Sales Tax Act, 1958 — Section 6(1), 8(1)Madhya Pradesh General Sales Tax Rules, 1959 — Rule 20C
High Courts20 Nov 2001Allowed
Kamla Bai Vs Nagar Panchayat, Jatara and Another
Madhya Pradesh High Court · (2002) 2 MPLJ 366
Madhya Pradesh Municipalities Act, 1961 — Section 56(4)
High Courts20 Nov 2001Allowed
Kamal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2004) ILR (MP) 773 : (2002) 1 MPHT 169
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 323, 376, 377
High Courts20 Nov 2001Dismissed
Vijay Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) ILR (MP) 341 : (2002) 1 JLJ 230 : (2002) 1 MPHT 136
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 34, 342, 354, 376, 376(2)
High Courts20 Nov 2001Allowed
Mahesh Kumar Kanskar Vs Mandla Balaghat Kshetriya Gramin Bank, Mandla and Others
Madhya Pradesh High Court · (2002) 2 MPHT 200 : (2002) 2 MPLJ 528
Constitution of India, 1950 — Article 226, 227
High Courts20 Nov 2001Dismissed
Goverdhanlal Mangilal Mandiwal Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 1 MPLJ 467
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts19 Nov 2001Allowed
Umesh Kumar Trivedi Vs State Committee, Rajiv Gandhi Prathmik Shiksha Mission and Others
Madhya Pradesh High Court · (2001) 11 MP CK 0084
High Courts19 Nov 2001Allowed
M. Deouskar Vs Dr. Hari Singh Gaur Vishwa Vidyalaya and Another
Madhya Pradesh High Court · (2002) 2 MPLJ 565
Constitution of India, 1950 — Article 14, 16(1), 39(d)Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49
High Courts19 Nov 2001Allowed
Dr. M. Deouskar Vs Dr. Hari Singh Gaur Vishwavidyalaya
Madhya Pradesh High Court · (2002) 1 MPJR 262
Constitution of India, 1950 — Article 14, 16(1), 39(d)Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49